JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.9 dtd. 20/1/2022, registered for the offence punishable under Sec. 15 of the NDPS Act, 1985 at Police Station Moonak, District Sangrur.

(2.) Petitioner is stated to be one of the two passengers in truck bearing No. PB-11CV-3397, when the contraband i.e. 56 kg of poppy husk was recovered from 04 plastic bags from the cabin of the truck.

(3.) Counsel for the petitioner submits that the petitioner has suffered incarceration of more than 01 year, 08 months and 11 days and is a first time offender with no criminal antecedents. Charges were framed way back on 28/7/2022 and till date no witness has been examined. The aforesaid assertions made by counsel for the petitioner are not disputed by counsel representing the State.